5. Declaration by Central Government of cases to be dealt with under this Act
(1)If the Central Government is of opinion that there is prima facie evidence of the commission of an offence alleged to have been committed by a person who held high public or political office in India and that in accordance with the guidelines contained in the Preamble here to the said offence ought to be dealt with under this Act, the Central Government shall make a declaration to that effect in every case in which it is the aforesaid opinion.(2)Such declaration shall not be called in question in any Court.
